BIG SYNTHETICS PVT. LTD.,MUMBAI vs. DCIT- 4 (1)(3), MUMBAI
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The Tribunal noted that the assessee had settled the dispute under the Vivad Se Vishwas Scheme. Consequently, the issues in the appeal became infructuous, and the assessee was allowed to withdraw the appeal.
What were the facts?
The assessee filed an appeal against an order of the CIT(A) for AY 2008-09. The assessee subsequently settled the dispute under the Vivad Se Vishwas Scheme, 2020.
What were the issues?
The primary issue was the withdrawal of the appeal due to settlement under the Vivad Se Vishwas Scheme.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, “SMC” Bench, Mumbai
The assessee has filed this appeal challenging the order dated 20.8.2018 passed by learned CIT(A)-2, Mumbai and it relates to A.Y. 2008-09.
The assessee has filed a letter dated 12.7.2022, wherein it is stated that the assessee has settled its dispute under Vivad Se Vishwas Scheme, 2020. In effect, the assessee seeks to withdraw the appeal.
I heard learned DR. Since the assessee has settled its dispute under VSVS, the issues urged in this appeal shall become infructuous. Accordingly, I allow the assessee to withdraw this appeal.
In the result, appeal filed by the assessee is dismissed as withdrawn.
Order pronounced in the open court on 19.07.2022.
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